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State of Rajasthan - Act

The Rajasthan Pension (Grant to Dependents Of Citizens-Non Government Servants) Rules, 1960

RAJASTHAN
India

The Rajasthan Pension (Grant to Dependents Of Citizens-Non Government Servants) Rules, 1960

Rule THE-RAJASTHAN-PENSION-GRANT-TO-DEPENDENTS-OF-CITIZENS-NON-GOVERNMENT-SERVANTS-RULES-1960 of 1960

Published on 1 August 1960
Commenced on 1 August 1960
[This is the version of this document from 1 August 1960.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Pension (Grant to Dependents Of Citizens-Non Government Servants) Rules, 1960Published vide Order No. F. 1/1(25)H(A-Gr.1)/57 dated 1-8-1960, published in Rajasthan Gazzette Part 4-C dated 25-8-1960, page 300 to 305The Governor is pleased to make the following rules to regulate the grant of pension to the dependents of citizens other than Government servants who are killed while assisting the Government in their task of maintaining law and order and in operation of exceptional risk such dispersal of unlawful assemblies, suppression of riots, arresting of dangerous criminals, fighting dacoits or dealing with raiders across the border, namely:-

1. Short title and commencement.

- (i) These rules may be called the Rajasthan Pension (Grant to Dependents of Citizens) Rules, 1960.

(ii)They shall come into force on the date of issue of this order.

2. Interpretations.

- In these rules unless there is any repugnant in the subject or context,

(a)"Citizen" means a citizen of India;

(b)"dependents" means the father, mother, lawfully wedded wife or wives, unmarried minor brother or sister, and legitimate children of an Indian national;

(c)"Government" means the Government of Rajasthan; and

(d)"Claimant" means the dependent of a citizen who applies for pension under these rules.

3. Eligibility for pension.

- Pension shall be admissible under these rules to the dependents of a citizen who is killed while assisting the Government in the maintenance of law and order or in an operation of an exceptional risk such as arrest of dangerous criminals, dealing with dacoits or dealing with raiders across the border subject to the condition that the claimants were mainly dependent on the person killed.

4. Application for pension and enquiry.

(1)The claimant shall submit an application for grant of pension in Form 'A' to the Superintendent of Police of the District wherein the citizen, on whom he was dependent, was killed.

(2)The Superintendent of Police will hold formal enquiry taking evidence on the:-

(i)circumstances in which the life was lost, and

(ii)the pecuniary circumstances of the claimants and their relationship with the deceased.

(3)He will also obtain a medical report about the cause of the death of the citizen but if the circumstances are such that it is impossible to procure a medical report, reliable evidence of the actual occurrence of death shall be collected.

(4)He will then submit the pension case, with a statement of the circumstances and the medical report or reliable evidence of the occurrence of death etc. through proper channel to the Government.

5. Award of Pension.

- The Inspector General of Police may grant pension to the claimant(s) at the rates noted below:-

(a)When there is a widow alone - at Rs. 15/- p.m.

(b)When there is a widow and a dependent father or mother - at Rs. 15/- p.m. to the widow, and Rs. 10/- p.m. to the father or mother.

(c)When there is a widow and dependent father and mother - at Rs. 15/- p.m. to the widow Rs. 10/- p.m. to the father and Rs. 5/- p.m. to the mother.

(d)When there is a widow and one minor child -at Rs. 15/- p.m. to the widow and Rs. 5/- p.m. to the child.

(e)When there is a widow and one minor child and a dependent father or, mother - at Rs. 15/- p.m. to the widow, Rs. 5/- p.m. to the child, Rs. 10/- p.m. to the father or the mother.

(f)When there is a widow and one minor child and also dependent father and mother at Rs. 15/- p.m. to the widow, Rs. 5/- p.m. to the child, Rs. 10/- p.m. to the father and Rs. 5/- p.m. to the mother.

(g)When there is a widow and more than one child-at Rs. 15/- p.m. to the widow and Rs. 5/- p.m. to each child subject to a maximum of Rs. 30/- p.m. to all.

(h)When there is a widow and more than one child and also a dependent father or mother at Rs. 15/- p m. to the widow, R. 10/- p.m. to the father or mother and Rs. 5/- p.m. to each child subject to a maximum of Rs. 40/- p.m. to all.

(i)Where there is a widow and more than one child and also dependent father and mother - at Rs. 15/- p.m. to the widow, Rs. 10/- p.m. to the father, Rs. 5/- p.m. to the mother, Rs. 5/- p.m. to each child subject to a maximum of Rs. 45/- p.m. to all.

Note.-When there are more than three children Rs. 30/- the residue of Rs. 45/- after allowing Rs. 10/- to father and Rs. 5/- to mother will be shared amongst the widow and minor children.

(j)When there are motherless children-at Rs. 10/- p.m. to each child subject to a maximum of Rs. 30/- to all.

(k)When there are motherless children and also dependent father or mother - at Rs. 10/-p.m. to the father or mother, Rs. 10/- p.m. to each child subject to a maximum of Rs. 40/- p.m. to all.

(l)When there are motherless children and also-dependent father and mother - at Rs. 10/-p.m. to the father, 5/- p.m. to the mother, Rs. 10/- p.m. to each child subject to a maximum of Rs. 45/- p.m. to all.

(m)When there is a dependent father or mother and no widow or dependent child - at Rs. 15/- p.m. to the father or mother.

(n)When there are dependent father and mother but no widow or dependent child - at Rs. 15/- p.m. to the father and Rs. 5/- p.m. to the mother.

(o)When there are also dependent minor unmarried brothers or sisters at Rs. 5/-p.m. to each brother or sister or sisters at Rs. 5/- p.m. to each brother or sister, subject to a maximum of Rs. 50/- to all the claimants.

Explanation.-If the deceased leaves behind more than one widow pension shall be payable equally to them at the aforesaid rates.

6. Power to review pension.

- The Government reserves the right to review the pension granted under these rules in the event of any improvement in the pecuniary circumstances of the pensioner. Any such change of circumstances shall also be promptly reported by the pensioner to the Government. Future good conduct is an implied condition of the grant of pension.

7. Date of taking effect of pension.

- The pension will take effect from the date following the date of the death of the citizen killed or from such date as the Government may decide.

8. Period of pension.

- A pension granted under these rules shall be paid;

(i)in the case of a widow or a mother until her death or remarriage whichever occurs earlier;

(ii)in the case of a minor son or brother until he attains the age of 18 years;

(iii)in the case of an unmarried minor daughter or sister until her marriage or she attains the age of 21 years, whichever is earlier; and

(iv)in the case of father for life.

9.

In respect of procedure of payment of pension from the treasury, the procedure laid down for the drawal of ordinary service pension will apply.

10. General.

- Government in consultation with Finance Department may grant pension (Ex-gratia Payment) in cases which occurred prior to the date of issue of this order. Such sanctions will not be given effects from the date earlier than the date of this order.

11.

Cases which are not covered by these Rules but in the opinion of the Inspector General of Police deserves special consideration will be sent to the Government.Form 'A'(Rule 14)Application for grant of pension to dependents of a citizen killed while assisting the Government in the maintenance of law and order and in an operation of exceptional risk.

1. Name, Father's name and address of the citizen killed.	..............................................
2. Place and date of death.	.......................................
3. Brief Description of the circumstances in which the lifewas lost.	(Sheet enclosed) .......................................
4. List of claimants for pension and their relationship withthe deceased and their pecuniary circumstances	............................................

S.No.	Name with parentage	Permanent address	Date of birth (according to Gregorian calendar)	Height	Mark of Identification	Relationship with deceased	Pecuniary circumstances	Place where payment of pension is desired.
1	2	3	4	5	6	7	8	9

Signature of the Claimants:

1.

..............

2.

..............

3.

.............

4.

.............Certificate Of Superintendent Of PoliceIt is certified on formal inquiry that Shri.........was killed while assisting the Government in the maintenance of law and order or in operation of exceptional risk on ......... (date) at ...... (place) in the circumstances given in the enclosed memorandum. It is further certified that the deceased has left the following persons who were mainly dependent on him and on inquiry their financial condition has been ascertained to be as indicated against each of them and I recommend pensions at the rates and subject to the terms indicated hereunder:-

S.No.	Names of department with parentage	Permanent address	Relationship with the deceased	Pecuniary Circumstances	Pension Recommended
1	2	3	4	5	6

Signature of Superintendent of PoliceRecommendation of the Dy. Inspector General of Police, Range.Recommendation of the Inspector General of Police, Rajasthan.Note.- This application shall be accompanied by the following documents:-

(1)Medical report on Memorandum containing reliable evidence of the actual occurrence of the death if medical report cannot be procured.

(2)Three passport size copies of the photographs of each claimant for pension duly attested by a Gazetted Police Officer on the face of each photograph giving name of the person.

(3)In triplicate left hand thumb and finger prints in the case of male claimants and right hand thumb and finger prints in the case of female claimants.

(4)In case of literate persons, three slips bearing specimen signatures dully attested by a Gazetted Officer.Scheme Regarding Claims/payments Of Subsidies On Purchase Of Petrol/diesel By Disabled Persons Who Are Owners Of Motorized Vehicles

1. Subject to the claims indicated below 50% of actual expenditure on purchase of petrol/diesel incurred by the handicapped owners of motorized vehicles is reimbursed to them under this scheme:

Vehicles of 2 H P. and below	-	15 Litres per month.
Vehicles of more than 2 H.P.	-	25 Litres per month.

2. The subsidy on purchase of petrol/diesel would be available only for the use of the vehicle from the residence to the place of duty and back or the places where day to day activities of the beneficiaries may make it necessary for him to go.

3. The physically handicapped person having an income upto Rs. 2,000/- per month from all sources would only be eligible for the grant of subsidy on purchase of petrol/diesel. In support to it he has to furnish an income certificate from a Revenue Officer not below the rank of Naib Tehsildar or any other officer of the equivalent status or an affidavit attested by a First Class Magistrate or a certificate from a Gazetted Officer of the Central Government or State Government or Member of Parliament or State Legislature or from the employer indicating clearly the exact monthly income from all sources. (In case of Government Servant, the certificate must be furnished from his employer). The details of basic pay and all other allowances being received by the physically handicapped persons are to be indicated in the required certificate.

4. The Physically Handicapped persons who are already in receipt of conveyance allowance either from any voluntary or state source or under the Ministry of Finance O. M. No. 19029/1/78-EIV(B) dated 31-8-78 and 3-12-79 would not be eligible for grant of subsidy on purchase of petrol/diesel.

5. Each holder of a vehicle should apply to the District Social Welfare Officer at the District level and the Director of Social Welfare in the Metropolitan Cities or Tehsildar or an equivalent officer, where such holder normally resides for an identity certificate, in the prescribed form (Appendix A). The said officer on satisfying himself after examining the road permit, registration number and other documents of the vehicle should complete Part II of the form and return the same to the applicant after giving the Identity Certificate a serial number and affixing his signature on the photograph. He will maintain a register of all such Identity Certificate issued by him and communicate the names, address and registration numbers of vehicles and the respective identity certificate number directly to the Ministry of Social Welfare, Government of India, New Delhi-110001, half yearly for record.

6. After issue of the Identity Certificate the holder of the vehicle will be entitled to claim subsidy half-yearly, on the basis of petrol/diesel purchased and used by him (for going from his/her residence to the place of duty and back) for the motorized vehicle. All such purchases made by him should be recorded in a statement as in Appendix 'B'. Every time the beneficiary purchases petrol/diesel for the purpose, he should affix his signatures in the column provided and also obtain the signatures and stamp of the distributor so that it is clear that the petrol/diesel has been used for the vehicle owned by the concerned physically handicapped person.

7. The beneficiary, will submit a claim after the expiry of every Six months (i.e. in April and October for purchases made during six months period upto the end of March and September respectively) through the District Social Welfare Officer at the District level and Director of Social Welfare in the Metropolitan Cities or Tehsildar or an equivalent officer for onward transmission to the Ministry of Social Welfare, Government of India, Shastri Bhavan, New Delhi 110001, in the prescribed form (Appendix 'C'). The claim will be accompanied with an extract of the concerned purchases recorded in the statement prescribed in Appendix 'B'. The Union Ministry of Social Welfare will examine the claim and on being satisfied about the claim preferred, remit the subsidy through a bank draft drawn in favour of the beneficiary, who should open an account in the nearest branch of the State Bank of India. The beneficiary will submit the authorised payee's receipt within 45 days of the receipt of the bank draft.

8. Once an entitled physically handicapped beneficiary approaches the Distt. Social Welfare Officer at the Distt. level and Director of Social Welfare or Tehsildar or an equivalent officer with an intention to avail of the benefit of this scheme, the officers should arrange to make copies (cyclostyled or otherwise) of Appendix 'A', 'B' and 'C' and handover those to the applicant and advise him to fill up Part I of Appendix 'A'. After obtaining this identity Certificate in Appendix 'A' from the officer, the beneficiary can start availing of the benefit of the scheme. The beneficiary should be explained that he should keep the identity Certificate safely and maintain appendix 'B' carefully.

It is requested that District Social Welfare Officer and Director of Social Welfare or Tehsildar or an equivalent officer may deal with these applicants with utmost sympathy and consideration as they are all physically handicapped persons.Appendix 'A'Identity Certificate

	No.	Photograph of
	Dated	the Applicant

Part 1

1. Name and full address of the physically handicapped person.

2. Occupation (State whether a Central Government employee or not).

3. Nature of physical handicap.

4. Place of Duty and approximate distance in Kilometers from residence to the place of duty.

5. Registration No. of vehicle & its Horse-power.

6. Name and full address of the driver who will drive motorised vehicle of a blind person and his Motor Driving Licence No. etc.

7. Address and location of the dealer from whom the applicant wishes to purchase his requirement of petrol/diesel.

This is certified that I, ................ S/o, D/o of Shri...................... am not in receipt of any allowance from State or Voluntary source for the purpose for which subsidy on purchase of petrol/diesel is meant and also certify that my income from all sources does not exceed Rs. 2,000/- per month.Signature of the Applicant

Part II

1. Registration No. of the vehicle.

2. Monthly entitlement of petrol/diesel at concession rate.

3. Vehicle of 2 H.P. and below 15 Litres p.m.

Vehicle of more than 2 H.P.............25 Litres p.m.Signature of District Social Welfare Officer/Director of Social Welfare or his nominated officer/officer commanding of the rank of major for serving Defence Personnel/Tehsildar.District......................Date:State........................Appendix 'B'

Date	Quantity of petrol/diesel sold.	Rate of petrol/diesel per litre.	Signature of beneficiary	Signature of 10 C/B.P./H.P. distributor withrubber stamp.
1	2	3	4	5

Appendix 'C'CertificateThis is to certify that the quantities of petrol diesel specified in the Scheduled Appended hereto were purchased by me between............ and...............for my bonafide personal use for going to my place of duty and back or places where my day today activities made it necessary for me to go. I also certify that my income from all sources does not exceed Rs. 2,000/- per month.

2. Certified that the price quoted is in respect of petrol/diesel alone and does not include price of oil.

Signature..................Name and address of the Physically Handicapped owner......................

1.	Registration No. of Vehicle	2.	Name and address of the nearest State Bank ofIndia Branch where the demand draft could be sent	3.	Identity Certificate No.Date...........
Schedule
	Month and date		Quantity (Litres)		Amount…...........

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